REGENT COMPUTRONICS PVT. LTD.

RAM RALAYA Appellant

V/S

OFFICIAL RECEIVER Respondents

Referred Judgements :-

MT. HUSAINI V. MD. ZAHIR ABDI [REFERRED 8.]
HAZARA SINGH V. DITTA RAM [REFERRED 15.]
MAI CHAND V. OFFICIAL RECEIVER [REFERRED .6.]
VENKATACHALAN V. MERUGESAN [REFERRED 9.]
SHAKAR KHAN V. SARMUKH SINGH [REFERRED 10.]
JAI KISHAN V. CHIRAGH DIN [REFERRED 11.]
PUNJAB CO-OPERATIVE BANK LTD. V. OFFICIAL LIQUIDATORS [REFERRED]
NALINAKHYA VS. SHYAM SUNDER HALDAR [REFERRED 3.]
SURENDRA SINGH VS. STATE OF UTTAR PRADESH [REFERRED]
WESTERN INDIA THEATRES LIMITED VS. MUNICIPAL CORPORATION OF THE CITY OF POONA [REFERRED 4.]
HANS RAJ VS. RATTAN CHAND [REFERRED .,(1785).5.]
BURUGUPALLI RAJAGOPALAM VS. OFFICE RECEIVER, WEST GODAVARI [REFERRED 12. DURAISAMI AIYANGAR V. MEENAKSHI SUNDARA AIYAR,25 IC 610.13. DROPDI V. HIRA. LAL (1912) ]
GANGADHAR REVAPPA UMBARANIKAR VS. SHANKAR VITHOBA GHOLASGAONKAR [REFERRED 7.]

JUDGEMENT

(1.) This is a revision against the order of the Additional District Judge Delhi dated December 2,1974.

(2.) These are the facts. The petitioner was an employee of Oriental Radio Corporation. He was dismissed from service. He went to the Labour Court. The Labour Court refused reinstatement, but made an order for Rs. 7020 in favour of the employee against the Corporation for wages.

(3.) In the meanwhile the Corporation became bankrupt. The employee approached the Official Receiver for the admission of his debt of Rs. 7020. The Official Receiver by order dated February 24, 1973 admitted the claim of the employee to the extent of Rs. 2106 but refused to admit the remainder of the claim.

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RAM RALAYA Vs. OFFICIAL RECEIVER

Referred Judgements :-

JUDGEMENT

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